Section 199(7) in The West Bengal Motor Vehicles Rules, 1989
(7)The licence shall be in two parts, namely, the principal part (hereinafter referred to as the principal licence) in which supplementary licence issued for every separate establishment or branch office for carrying on the loading, unloading or receipt or delivery of consignments shall be mentioned, and the supplementary part (hereinafter referred to as the supplementary licence). The details of the establishment or branch office such as, municipal house number, the nearest road, bye lane, the postal delivery district and other landmarks in the vicinity to enable the identification of the place of licence duly attested by the licensing authority shall be mentioned in the licence.
